(1.) In view of the similarity of the above-captioned three writ petitions, they have been heard together and are being disposed of by a common order.
(2.) For the relief sought in these petitions, no Representation has been made to the respondent-School, Director of Education. Instead of directly approaching this Court, petitioners ought to first represent their case before the respondent-School and Director of Education.
(3.) Despite service of advance notice, there is no representation on behalf of respondent-School.